AASHIQ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The Petitioner is the accused in Crime No. 1003/2020 of Alathur Police Station, Palakkad District. The above case is registered alleging offences punishable under Sections 489-B and 489-C read with Section 34 of the Indian Penal Code (IPC). The petitioner was arrested on 12-11-2020 and he is in custody from that date onwards.

(3.) The prosecution case is that, the petitioner was found in possession of one counterfeit note of denomination Rs.5,00/-. Hence it is alleged that the accused committed the offences. There are other accused also in this case and counterfeit notes were seized from the other accused also. The petitioner is arrested in this case on 12-11-2020.